Section 32(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)When the temporary possession has to be removed from the land, and in any case before the expiry of the period of ten years from the date of taking possession, the Collector shall, after making an inquiry in the prescribed manner, by order in writing-(a)determine the person to whom possession is to be restored;(b)declare that possession of the land shall be restored on such date as may be specified in the order;(c)where such person is a tenant, determine the rent payable on account of the use or occupation of the land; and(d)where the land or any part thereof has been afforested, regulate the cutting of trees in such land according to a working plan.
